CHAN MOHAN ARYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the appellants. Also heard Ms. S. Jahan, learned Additional P.P. for the State.

(2.) By this common judgment, it is proposed to dispose of two criminal appeals, namely, Criminal Appeal No. 98/2016, as well as Criminal Appeal (J) No. 77/2018.

(3.) The Criminal Appeal No. 98/2016 has been preferred by the appellants, namely, 1. Mongol Arya, 2. Chan Mohan Arya, 3. Gopal Rabi Das, and 4. Parameshwar Chouhan, impugning the judgment and order dtd. 25/1/2016, passed by the learned Sessions Judge, Chirang at Kajalgaon in Sessions Case No. 23(B)/2015, whereby the appellants were convicted under Sec. 376(2)(g) of the Indian Penal Code, and were sentenced to undergo rigorous imprisonment for 10 years with a fine of Rs.2000.00 each and in default of payment of fine, to undergo further rigorous imprisonment for six months. The appellants were also convicted under Sec. 325 of the Indian Penal Code and were sentenced to undergo rigorous imprisonment for 2 years with a fine of Rs.1000.00 each and in default of payment of fine, to undergo further rigorous imprisonment for 3 months. The appellants were also convicted under Sec. 379 of the Indian Penal Code, and were sentenced to undergo rigorous imprisonment for one year with a fine of Rs.1,000.00 each and in default of payment of fine to undergo further rigorous imprisonment for 3 months. All the sentences were directed to run concurrently.